BABUL DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE appeal is directed against the judgment passed by the learned Assistant Sessions Judge, Morigaon in Session case No. 60/2009 convicting one Sri Babul Deka under Section 366/376 IPC and sentencing him to RI for 7 years and fine of Rs. 1,000/- in default, RI for another one month for each of those offences as well as the judgment dated 15.2.2011 passed by the learned Sessions Judge, Morigaon in Criminal Appeal No. 9/2011 maintaining the conviction recorded by the learned trial court as far as offence under section 376 IPC is concerned.

(2.) BEING agreed by the aforesaid judgments, Sri Babul Deka, herein after referred as accused person, has been preferred this criminal revision petition citing several infirmities in those judgments.

(3.) THE complainant and his family members made a search for the missing girl and were able to locate their daughter in the house of one Gabbar Singh of Bhomoraguri. They also came to know that accused Babul Deka took the daughter of Sri Gajendra Deka to such place. The family members of the victim girl recovered her as well as the accused person and were handed over to police